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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 38(c) in The Dadra and Nagar Haveli Excise Regulation, 2012

(c)if as a result of such an act, any other consequential injury is caused to any person, with imprisonment for a term which may extend to one year and shall also be liable to fine which may extend to two lakh fifty thousand rupees;